(1.) This is an application filed under Section 151 CPC to modify the order passed by this Court in Appl. No.716 of 2002. Through the order passed in AppI.No.760 of 2002, this Court directed the District Court, Rangareddy, to deliver possession of Ac.5.02, guntas of land in S.No.77 of Hafeezpet Village, Serilingampalli Mandal, Rangareddy District to the petitioners. Through the present application, the petitioners seek modification of the same to the effect that the possession be delivered to them through the Receiver/ Commissioner, the second respondent herein, instead of the District Judge, Rangareddy.
(2.) Heard the learned Counsel for the petitioner and Receiver/Commissioner.
(3.) The petitioners claim to be purchasers of Ac.5.02 guntas of land in Survey No.77 of Hafeezpet Village, Sherilingampally Mandal, Rangareddy District from Smt. Zaheerunnisa Begum, W/o. Mohammad Khan, Defendant No.94 in C.S.No.14 of 1958 on the file of this Court. They filed Appl.No.759 of 2002, under Order 22, Rule 10 read with Section 251 CPC, for impleading them as party defendants to CS No. 14 of 1958, and interlocutory proceedings therein, Appl.No.760 of 2002 was also filed under the same provision namely, Order 22, Rule 10 read with Section 151 CPC, seeking a direction for delivery of possession of Ac.5.02 guntas of land in Sy.No.77 referred to above, by issuing a warrant of possession, in favour of the petitioners, through the District Judge, Rangareddy District, Appl.No.756 was filed under Section 151 of C.P.C. for a direction to the District Collector, Rangareddy District, Revenue Divisional Officer concerned and the Mandal Revenue Officer, Serilingampalli, to mutate the shares of assignors in respect of the said land in favour of the petitioners. One more application, being Appl.No.762/ 02 was filed under Order 22, Rule 10 CPC to recognize the assignment of the said land in their favour, by the respondent therein. Through a common order dated 12-7-2002, this Court ordered the applications as under: